LAWS(CHH)-2022-6-41

PRAMOD KUMAR KURMI Vs. STATE OF CHHATTISGARH

Decided On June 24, 2022
Pramod Kumar Kurmi Appellant
V/S
STATE OF CHHATTISGARH Respondents

JUDGEMENT

(1.) Heard on default.

(2.) The default pointed out by the Registry in is ignored.

(3.) Also heard on petition.